Mahadevappa Naikar (No. 123510114 ... vs The Union Of India (2024:Rj-Jp:34793)
2024 Latest Caselaw 5344 Raj/2

Rajasthan High Court

Mahadevappa Naikar (No. 123510114 ... vs The Union Of India (2024:Rj-Jp:34793) on 16 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:34793]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 13269/2024

                                    Mahadevappa Naikar (No. 123510114 Constable (BSF) S/o Shri
                                    Maruti Naikar, Age About 30 Years, R/o Village And Post
                                    Yaraganavi,         Police     Station        Murgod,          District      Belagaum
                                    (Karnataka) 591129, Presently Residing At Plot No. 56, Bhagwati
                                    Nagar, Niwaru Road, Jhotwara, Jaipur (Raj.)
                                                                                                              ----Petitioner
                                                                           Versus
                                    1.         The Union Of India, Through Director General, Ministry Of
                                               Home Affairs, Directorate General Border Security Force,
                                               Block-10, CGO Complex, Lodhi Road, New Delhi.
                                    2.         Inspector General, BSF, FTR HQ BSF, Rajasthan, Mandore,
                                               Jodhpur.
                                    3.         Commandant,         77     Battalion,        B.    S.    F.,    Srikaranpur
                                               (Rajasthan)
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Satish Kumar Balwada For Respondent(s) : Mr. Raghav Sharam for Mr. Samit Bishnoi

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

16/08/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition with liberty to file the writ petition at the

Principal Seat of this Court.

The civil writ petition is dismissed as withdrawn with liberty

as aforesaid. Pending application(s), if any, also stands disposed

of.

(MAHENDAR KUMAR GOYAL),J

Manish/81

Powered by TCPDF (www.tcpdf.org)